State Consumer Disputes Redressal Commission
Sau Manisha Rameshwar Londhe & Ors vs Shri Kailash Digambar Masal & Ors on 12 January, 2011
BEFORE THE HON
BEFORE THE HON'BLE STATE CONSUMER DISPUTES REDRESSAL
COMMISSION, MAHARASHTRA, MUMBAI
First Appeal No. A/09/1065
(Arisen out of Order Dated 18/06/2009 in Case No. 18/2009 of
District Solapur)
1.SAU MANISHA RAMESHWAR LONDHE & ORS R/O CHOUDHARI PLOT, KURDUWADI, TAL- MHADA SOLAPUR Maharastra ...........Appellant(s) Versus
1. SHRI KAILASH DIGAMBAR MASAL & ORS R/O PWD BLOCK -B ROOM NO 5 T V CENTER, KUMTHA NAKA SOLAPUR Maharastra ...........Respondent(s) BEFORE:
Hon'ble Mr.Justice S.B.Mhase PRESIDENT Hon'ble Mr. S.R. Khanzode Judicial Member Hon'ble Mr. Dhanraj Khamatkar Member PRESENT:
None for the appellants Respondent no.1 in person ORDER Per Mr.Justice S.B.Mhase, Honble President This matter was heard by the State Commission on 06/4/2010 and it was rejected. Said order of the State Commission was challenged by way of revision petition no.2487/2010 before the National Commission. Honble National Commission has remitted back the matter to the State Commission and directed parties to remain present before the State Commission on 13/12/2010. In accordance with such direction respondent remained present before the State Commission on 13/12/2010. However, the appellant was not present. Appellant and their advocate were absent. Therefore, appeal was adjourned to 12/1/2011. Today also respondent is present, however, appellant and appellants advocate both are absent. No one reports their difficulty. Under these circumstances appeal stands dismissed for non prosecution. It is clarified that there is no stay granted by the State Commission while pendency of appeal.
It is further clarified that the stay granted by the National Commission was granted during pendency of revision petition. However, thereafter it was not extended and as on today there is no stay to the order and the District Consumer Disputes Redressal Forum can proceed with the execution, if filed.
Copies of the order be furnished to the parties.
Pronounced Dated 12th January 2011 [Hon'ble Mr.Justice S.B.Mhase] PRESIDENT [Hon'ble Mr. S.R. Khanzode] Judicial Member [Hon'ble Mr. Dhanraj Khamatkar] Member Ms.